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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(ii) in Assam Land Revenue Re-Assessment Act, 1936

(ii)"Village" means, subject to any general or special orders of the [State] [Substituted for the word 'Province' by Adaptation of Laws and Order, 1950.] Government, the Area surveyed and recorded in any survey made by or under the authority of the Government as a distinct and separate village;